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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(1)(a) in Malabar Tenancy Act, 1929

(a)A suit for restoration under sub-section (1) of section 24 or under sub-section (1) of section 26 shall be instituted within one year from the date of the transfer by the landlord, or from the expiry of the first agricultural year in which the landlord fails, without reasonable excuse, to use the major portion of the lands for the purpose for which eviction was obtained, as the case may be.